PRIME IMPEX LTD. Vs. P E C LTD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court at Delhi in Criminal Revision Petition No.456 of 2011, dated 13.10.2011.

(3.) Shri L. Nageswara Rao, learned senior counsel appearing for the appellants would submit that the High Court, while passing the order in Revision Petition filed under Section 401 of the Criminal Procedure Code, 1973, had not afforded the opportunity of hearing to the appellants herein and submits that the same is opposed to the principles laid down by this Court in the case of Manharibhai Muljibhai Kakadia and Another vs. Shaileshbhai Mohanbhai Patel and Others, 2012 10 SCC 517. In the said decision, this Court has stated as under: